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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in The U.P. Advocates Social Security Fund Scheme Rules, 1989

(3)The Trustees Committee may, after such inquiry as may, in his opinion, be necessary and after giving the applicant a reasonable opportunity of being heard, reject the application.